LAWS(P&H)-2008-4-194

MATHURA DASS GUPTA Vs. SUPERINTENDING ENGINEER, CIRCLE OFFICE

Decided On April 08, 2008
Mathura Dass Gupta Appellant
V/S
SUPERINTENDING ENGINEER, CIRCLE OFFICE Respondents

JUDGEMENT

(1.) The petitioner has invoked the extra ordinary writ jurisdiction of this Court seeking directions to the respondents to reinstate the petitioner in service from the date of order of his conviction and to regularize and treat the suspension period as duty period and to grant all the consequential benefits and promotion from the date his juniors were promoted.

(2.) The services of the petitioner were terminated vide order dated 20.12.1996, Annexure P-3, on account of his conviction for an offence under Section 7 of the Prevention of Corruption Act, 1988. However, his conviction was set aside by this Court on 9.11.2005. The Special Leave Petition against the order of this Court has also been dismissed.

(3.) The petitioner claims that since the services of the petitioner were terminated only on account of his conviction and the said conviction has since been set aside, therefore, the petitioner is entitled to be reinstated in service and also entitled to all the consequential benefits.